Orissa High Court
Ranjit Kumar Nayak @ Bicky @ Viky vs State Of Odisha And Others .... Opposite ... on 29 July, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.3918 of 2014
Ranjit Kumar Nayak @ Bicky @ Viky .... Petitioners
others
Mr. J. Sahoo, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. I. Mahanty, ASC
CORAM:
THE CHIEF JUSTICE
ORDER
Order No. 29.07.2022
05. 1. The statement of the victim girl recorded under Section 164 Cr.P.C. indicates that she has left her house on her own will, which is not objected by learned Additional Standing Counsel for the State. The said statement be taken on record.
2. In that view of the matter, Sorada P.S. Case No.108 of 2014, corresponding to G.R. Case No.167 of 2014 pending in the Court of J.M.F.C., Sorada and all proceedings consequential thereto are hereby quashed.
3. The CRLMC is accordingly disposed of.
4. The Superintendent of the concerned Branch is directed to immediately communicate this order to the concerned Subordinate Court.
(Dr. S. Muralidhar) Chief Justice M. Panda